Supreme Court - Daily Orders
National Insurance Co.Ltd. vs Benny Chacko . on 13 March, 2014
Author: Chief Justice
Bench: Chief Justice
¼
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.5838 OF 2009
National Insurance Company Ltd. Appellant(s)
Versus
Benny Chacko and Others Respondent(s)
O R D E R
Heard learned counsel for the appellant and perused the relevant material.
We do not find any legal and valid ground for interference. The appeal is, accordingly, dismissed.
However, the question of law is left open to be decided in an appropriate case.
In view of the dismissal of the appeal filed by the Insurance Company, the claimants are permitted to withdraw the amount in terms of the award passed by the Tribunal.
..................CJI.
(P. SATHASIVAM) ....................J. (S.A. BOBDE) ....................J. (N.V. RAMANA) New Delhi;
March 13, 2014.
ITEM NO.117 COURT NO.1 SECTION XIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL NO.5838 OF 2009 NATIONAL INSURANCE CO.LTD. Appellant (s) VERSUS BENNY CHACKO & ORS. Respondent(s) (With prayer for interim relief and office report) Date: 13/03/2014 This Appeal was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE HON’BLE MR. JUSTICE S.A. BOBDE HON’BLE MR. JUSTICE N.V. RAMANA For Appellant(s) Dr. Meera Agarwal, AOR Mr. Ramesh Chandra Mishra, Adv.
For Respondent(s) UPON hearing counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
|(Chetan Kumar) | |(Savita Sainani) | |Court Master | |Assistant Registrar | (Signed order is placed on the file)